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Bom. HC: Father/Mother-In-laws Not Entitled to Claim Maintenance Under Section 125 CrPC - (19 Apr 2023)

FAMILY

Bombay High Court has held that parents-in-law are not entitled to claim maintenance from their widowed daughter-in-law under Section 125 CrPC, on the counts that they are not coming under the relation mentioned in the exhaustive provision.

Tags : BOMBAY HIGH COURT   MAINTENANCE   WIDOW   PARENTS-IN-LAW  

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